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Union of India - Section

Section 216 in The Merchant Shipping (Shipping Office Forms) Rules, 1963

216. The master of every ship for which an official log book is required to be kept under this Act shall, within forty-eight hours after the ship's arrival at her final port of destination in India or upon the discharge of the crew, whichever first happens, deliver the official log book of the voyage to the shipping masters before whom the crew is discharged.

Official logs to be sent to shipping master in case of transfer of ship or loss.